Section 133B(1)(a) in Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 133B(1)] [Section 133B] [Entire Act]

(a)In this part "organization" refers to an organization or a person engaged in one or more of the following activities, namely:--

(i)design and manufacture of aircraft, aircraft components and items of equipments including materials, forging, castings, standard parts;

(ii)maintenance, overhaul, modification repair, inspection, treatment, processing of aircraft components and items of equipment;

(iii)manufacture, storage, distribution and supply of aircraft fuel, lubricants, special products;

Legal Document View